SHAMIMA Vs. STATE AND ORS.

JUDGEMENT

(1.) PETITIONER admittedly obtained degree of Doctor of Philosophy in the discipline of Urdu on 15th February, 2006. The respondent -Government referred posts of Lecturer 10+2 in the discipline of Urdu to the Public Service Commission for making selection of the meritorious candidates for being appointed on the said posts.

(2.) THE respondent -Public Service Commission issued notifications No. 14 -PSC of 2003, No. 14 -PSC of 2005 and No. 02 -PSC of 2006. The petitioner, whose date of birth is 2nd March, 1964, was provisionally allowed to participate in the selection process.

(3.) THE petitioner was not called for interview which constrained her to file the writ petition. The petitioner was permitted to participate in the selection process in view of the interim order passed by the Court in writ petition. In the selection process in respect of Notification No. 02 -PSC of 2006 she crossed the cutoff merit, inasmuch as, she secured 62.36 marks as against the cutoff marks of 54.96, but was not recommended for being appointed on the post of Lecturer 10+2.